Punjab-Haryana High Court
Niper Staff Welfare Association Nswa ... vs Union Of India And Ors on 14 October, 2025
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
135 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-29715-2025
Date of Decision:14.10.2025
NIPER STAFF WELFARE ASSOCIATION NSWA AND ANR
...Petitioners
Vs.
UNION OF INDIA AND ORS ...Respondents
CORAM:- HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: Mr. Rajeev Anand, Advocate for the petitioners.
Mr. Bhagwant Dayal Sharma, Advocate for
Mr. Alankrit Bhadwaj, Advocate for the respondents.
SANDEEP MOUDGIL, J. (Oral)
1. The present civil writ petition has been filed under Articles 226 and 227 of the Constitution of India for issuance of a writ in the nature of mandamus, directing the respondents to grant the benefits of the Revised Personal Promotion Scheme (PPS), which is duly approved and currently in operation. The denial of such benefits is based on untenable and unfounded audit objections, which have already been addressed in the institute's reply. The Board of Governors has duly deliberated upon and approved the Revised PPS Scheme, clearly distinguishing it from the Central Government's scheme. Despite various representations dated 03.04.2023 (Annexure P-10), 05.04.2023 (Annexure P-11), legal notice dated 06.05.2023 (Annexure P-13), representation dated 15.03.2025 (Annexure P-
14), and follow-up emails (Annexure P-15), no appropriate response or action has been taken by the respondents.
2. Learned counsel for the petitioners submits that they will be satisfied in case a direction be issued to respondent No.3 to look into the above said representation, Annexures P-10 to P-15 , and decide the same 1 of 2 ::: Downloaded on - 09-11-2025 19:04:23 ::: CWP-29715-2025 -2- within a time bound manner.
3. Without adverting to the merits of the case and in view of the statement made by learned counsel for the petitioners, the present petition is disposed of with a direction to the respondent No.3-Director, National Institute of Pharmaceutical Education and Research, SAS Nagar, Mohali, to look into the abovesaid representations, Annexures P-10 to P-15 and decide the same in accordance with law within a period of eight weeks, after affording an opportunity of hearing to the petitioners, from the date of receipt of the certified copy of this order. Copy of the order so passed be conveyed to the petitioners in the next seven days thereafter.
(SANDEEP MOUDGIL)
JUDGE
14.10.2025
kv
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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